(1)Any Magistrate or the District Superintendent of Police or any other Police Officer authorized by him in this behalf, through a general or special order, may give reasonable directions to the public to keep order on public roads arid streets, thoroughfares, or any public place, in order to prevent obstruction, injury, or annoyance to passers-by or to prevent pollution.(2)Any Magistrate or the District Superintendent of Police may issue general directions under sub-section (1) in respect of the whole district or any part thereof.
